COMMISSIONER OF INCOME TAX Vs. S.K. TEKRIWAL

JUDGEMENT

(1.) We are satisfied that the order under challenge is a just order. The reasoning appearing at paragraph 6 of the judgment and/or order under challenge reads as follows :

(2.) In view of dismissal of the appeal itself, the connected application has become infructuous and the same is also dismissed. Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.